AMIT PASSI Vs. K. K. PASSI

JUDGEMENT

(1.) Cs(Os) 2740 of 2015 and I.A. 6200/2019 (seeking release of money)

(2.) Vide order dated 10th March, 2016, a preliminary decree was passed in respect of three properties namely -

(3.) The preliminary decree was, accordingly, drawn up. Thereafter, mediation was attempted between the parties, in respect of how the properties were to be finally partitioned - however, the same failed. Accordingly, with the consent of the parties, two of the said properties i.e. the Barakhamba Road property and the K.G. Marg property were directed to be sold. Insofar as the property at Vasant Vihar is concerned, even the said property was directed to be sold in a public auction. The order dated 27th April, 2016 reads as under: